(1.) The petitioner, who is a Graduate, was appointed as a Tehsil Welfare Officer at Faridkot, on 29th August, 1988, for a period of 89 days. He continued as such till November 27, 1988, whereupon a fresh order of appointment dated 28th November, 1988, was issued to him for another 89 days and in this manner he continued till 24th February, 1989. According to the petitioner, the post occupied by him was filled up by transfer of Tehsil Welfare Officer from Batala, but still some posts in the cadre were vacant. Therefore, the petitioner represented that he may be appointed against one of those posts. On 5th June, 1989, the petitioner was again appointed as Tehsil Welfare Officer at Samana for a period of 89 days. According to this, petitioner was to continue upto 10th September, 1989.
(2.) The petitioner is that the Director Scheduled Castes and Backward Classes, Department of Welfare, Punjab respondent No. 2, sent requisition to various Employment Exchange on 4th August, 1989, for sponsoring suitable candidates for appointments to the posts of Tehsil Welfare Officers. The Employment Exchanges". submitted a list of candidates possessing the qualification of Matriculation, which is the qualification prescribed for eligibility to the post of Tehsil Welfare Officer. The petitioner's name has been registered with the Employment Exchange, Amritsar, in the general category against Serial No. 2762/87 dated 12th February, 1987, which, according to the petitioner, has been renewed from time to time. His name has also been registered with the Employment Exchange at Patiala for the post of Welfare Officer vide Registration No. 6420/89 dated 11th August, 1989. This, according to the petitioner, is permissible as it is a category apart, and, therefore, in spite of registration at Amritsar, registration at Patiala was permissible. According to the petitioner, he had mentioned with the Employment Exchange, Patiala that he had acquired the experience against the post of Tehsil Welfare Officer.
(3.) The grievance of the petitioner is that in spite of his being qualified and registered with two employment Exchanges, his name was not sponsored for the post of Tehsil Welfare Officer, for which interviews were held on 1st September, 1989. The present writ petition was filed on 8th September, 1989, inter alia praying that the respondents be directed to consider the case of the petitioner for regular appointment as Tehsil Welfare Officer.